(2)The Central Government may, after consultation with the Board, make rules prescribing—(a)the functions of the Central Drugs Laboratory;***(d)the procedure for the submission of the said Laboratory under Chapter IV or Chapter IVA of samples of drugs or cosmetics for analysis or test, the forms of the Laboratory’s reports thereon and the fees payable in respect of such reports;(e)such other matters as may be necessary or expedient to enable the said Laboratory to carry out its functions;(f)the matters necessary to be prescribed for the purposes of the proviso to sub-section (1).
